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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(c) in The Jammu and Kashmir Electricity Act, 2010

(c)all the rights, duties, obligations and liabilities of the licensee, on and from the date of revocation of licence or on and from the date, if earlier, on which the utility of the licensee is sold to a purchaser, shall absolutely cease except for any liabilities which have accrued prior to that date;